SOLANKI DINESH PRAVINBHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This petition is filed seeking direction restraining the petitioner from terminating or discontinuing his services without conducting inquiry and without affording reasonable opportunity of hearing.

(2.) Heard learned advocate Mr.N.P.Chaudhary for the petitioner, learned Assistant Government Pleader Ms.Nirali Sarda for respondent No.1 and learned advocate Mr.R.B.Thakor for respondent No.2.

(3.) Learned advocate Mr.N.P.Chaudhary for the petitioner submitted that the present petitioner pursuant to appointment order dtd. 5/7/2014, is working as Multipurpose Health Worker. Since respondent No.2 - Chief District Health Officer issued termination order in case of other similarly situated Multipurpose Health Workers, on apprehension that the petitioner's services may be terminated, the present petition is filed. He submitted that in this case, no Notice has been issued till date for proposed action of termination.